Section 5(2)(a) in The Maharashtra Public Trusts Act, 1950

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State of Maharashtra - Subsection

Section 5(2)(a) in The Maharashtra Public Trusts Act, 1950

(a)who is holding or has held a judicial office not lower in rank than that of a Civil Judge (Senior Division) or Judge of the Court of Small Causes of Bombay or any office which in the opinion of the State Government is an equivalent office, or,

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State of Maharashtra - Subsection

Section 5(2)(a) in The Maharashtra Public Trusts Act, 1950